Section 11 in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
11. Revocation of registration of real estate agent.
- The Authority may, due to reasons specified under sub-section (7) of section 9, revoke the registration granted to the real estate agent or renewal thereof, as the case may be, and intimate the real estate agent of such revocation in Form 'I'.
